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Union Of India, vs . K. Srinivasarao
2024 Latest Caselaw 10588 AP

Citation : 2024 Latest Caselaw 10588 AP
Judgement Date : 23 November, 2024

Andhra Pradesh High Court - Amravati

Union Of India, vs . K. Srinivasarao on 23 November, 2024

                                         1


                  HIGH COURT OF ANDHRA PRADESH
 MAIN CASE No: C.M.A.No.516 of 2024                                              SL-1
                            PROCEEDING SHEET

Sl.                                                                             OFFICE
        Date                                 ORDER
No.                                                                              NOTE
      23.11.2024 BSB, J

                                       I.A.No.1 of 2024

                          The petition is filed to condone the delay of
                159 days in filing the above C.M.A. filed against OA II
                (u) 184/2019, dated 16.10.2023 on the file of Railway
                Claims Tribunal, Amaravati Bench, Guntur.
                          No   counter       has   been     filed   by    the
                respondents.

Heard the learned counsel for the petitioner/appellant.

No representation for the respondents. For the reasons stated in the affidavit, the petition is allowed.

__________________ B.S.BHANUMATHI,J

The petition is filed to suspend the operation of Judgment, dated 16.10.2023 passed in OA II (u) 184/2019, on the file of Railway Claims Tribunal, Amaravati Bench, Guntur.

No counter has been filed by the respondents No.1 & 2.

No representation for the respondents. The learned counsel for the petitioner submitted that whole amount of compensation as awarded by the tribunal had been deposited by the petitioner/appellant and that there are good grounds to win in the appeal, but in the meanwhile E.P.No.02 of 2024 was filed by the respondents and the same stands posted to 26.11.2024 and unless stay is granted, the petitioner would suffer.

In these circumstances, as the matter is adjourned to 29.11.2024, till then interim order as prayed for is granted.

__________________ B.S.BHANUMATHI,J

Note: Issue CC by 25.11.2024 b/o DSV

 
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